R/CR.MA/16674/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 16674 of 2011
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LAXMANBHAI PARTHIBHAI LOH (CHAUDHARY) & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR CHETAN K PANDYA, ADVOCATE for the Applicant(s) No. 1 - 2
MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1 - 2
NOTICE SERVED BY DS for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 19/04/2017
ORAL ORDER
Mr.Chetan K. Pandya, learned advocate submits that the
applicants be permitted to withdraw this petition so as to enable
them to resort to any other remedy available in law.
2. The request so made is accepted. The petition is permitted to
be withdrawn. Rule is discharged. Interim relief is vacated.
(A.Y. KOGJE, J.)
karim
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